Section 7(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)On receipt of an application together with the proper amount of fee, the Director, or as the case may be, the Market Committee may, subject to the provisions of rule 5 and this rule after satisfying himself or itself on the following points, grant the applicant the licence applied for in the form provided by sub-rule (3) or, as the case may be, renew it in that Form, namely :-(i)[ Character of the applicant as it appears from the certificate of character given by any Gazetted Officer or a member of the State Legislature.] [Modified as per Government Notification No. APM. 1167/25332-(Part III)-C-1, dated 18th February, 1971, published in M.G.G., on 27th May, 1971, p. 868.](ii)The work done by the applicant in the market area in case where the licence is to be renewed.
